- (1.) DELAY in filing the application for substitution is condoned, substitution is allowed and abatement is set aside.
(2.) HEARD Learned Counsel for the parties. These Appeals have been filed against the impugned judgment of the Karnataka High Court at Bangalore dated 13th September, 2001.
(3.) THE facts of the case in detail have been set out in the impugned order and hence we are not repeating the same here. The short question involved in these appeals is "whether after an employee has accepted the VRS Scheme and received payment under it, can he subsequently claim a higher amount because of subsequent wage revision with retrospective effect by the employer".;